Section 20 in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
20. Appeal.
(1)The Government may, by notification, constitute as many Appellate Tribunals as may be necessary for the purposes of this Act, and shall specify in such notification, the jurisdiction of each such Appellate Tribunal.(2)Each Appellate Tribunal constituted under subsection (1) shall consist of not more than three members, of whom one shall be a person who holds or has held a civil post under the State, not below the rank of a District Revenue Officer, or a person who holds or has held or is qualified to hold the post of a District Judge, and such person shall be the Chairman of the Tribunal.(3)An appeal shall lie against an order passed by the Tribunal or the Revenue Divisional Officer to the Appellate Tribunal within thirty days of the date of communication of the order, and the Appellate Tribunal shall pass such orders on the appeal as it deems fit and such order shall, subject to revision under section 21, be final.(4)The provisions of sub-sections (3), (4) and (5) of section 6 shall apply in relation to an Appellate Tribunal as they apply in relation to the Tribunal with the substitution of references to the Appellate Tribunal for references to the Tribunal.(5)Where the Government are aggrieved by an order passed by the Tribunal or the Revenue Divisional Officer, they may file an appeal to the Appellate Tribunal against that order.
